R.R.YADAV, J. - (1.) HEARD .
(2.) PERUSED the order impugned dated 11.3.1996 Anx. 5 to the writ petition. A perusal of the order impugned dated 11.3.96 (Anx. 5) reveals that respondent No. 1 has passed the aforesaid order in compliance of the order passed by the Hon'ble Supreme Court on 3.11.95. There is no manifest error in the order impugned.
(3.) THE grievence of the petitioner before me is that in garb of the impugned order Anx. 5 to the writ petition, respondent No. 1 is circumventing the order passed by the Apex Court on 3.11.95, reported in AIR 1996 SC 475.;